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Charanjit Singh vs State of Punjab and Another

Punjab And Haryana At Chandigarh · Decided on 18 March 2011 · Citation: (2011) 03 P&H CK 0030

HON’BLE JUDGES
Nawab Singh, J
ACTS & SECTIONS REFERRED
Arms Act, 1959 — Section 25 · Penal Code, 1860 (IPC) — Section 302
CASE NUMBER
Criminal Writ Petition No. 683 of 2011 (O and M)
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Judgment

6 paragraphs · 160 words

Nawab Singh, J.—Counsel heard.

2.

Notice of motion.

3.

Mr. Sudhir Nehra, Addl. A.G. Punjab accepts notice on behalf of Respondents - State.

4.

Charanjit Singh-Petitioner is undergoing imprisonment for life in two case registered against him vide First Information Report (for short ''F.I.R.'') No. 370 dated November 10th, 2002 under Sections 302 etc. of Indian Penal Code and F.I.R. No. 391 dated November 23rd, 2002 u/s 25 of the Arms Act at Police Station Haibowal, Ludhiana and is confined in Central Jail, Ludhiana. He filed application (Annexure P-1) to release him on parole on January 22nd, 2011, which has not been decided as on date.

5.

The only prayer made herein is that State be directed to decide his application expeditiously.

6.

In view of above, this petition is disposed of with a direction to State to decide the application of the Petitioner to release him on parole within 30 days from the date of receipt of this order.